Section 48(4) in Assam Urban Water Supply and Sewerage Board Act, 1985
(4)Meters shall be installed and owned by the Board and cost thereof shall be paid out of the fund of the Board:Provided, however, that the Board may realise for the meters such charges as it may from time to time specify by regulations.Explanation. - In this section the expression "Owner" includes an occupier where the premises or any part of it is in the occupation of such occupier and a separate water supply connection stands in his name.
